Punjab-Haryana High Court
Lakhbir Singh @ Lakhwinder Singh @ Raja vs Balwinder Singh And Others on 16 December, 2013
Author: Paramjeet Singh
Bench: Paramjeet Singh
CR No. 7724 of 2013 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
C.R. No. 7724 of 2013
Date of Decision: December 16, 2013
Lakhbir Singh @ Lakhwinder Singh @ Raja
... Petitioner
Versus
Balwinder Singh and others
... Respondents
CORAM: HON'BLE MR. JUSTICE PARAMJEET SINGH
Present: Mr. Jatin Salwan, Advocate,
for the petitioner.
Paramjeet Singh, J. (Oral)
Instant revision petition has been filed under Article 227 of the Constitution of India for setting aside the order dated 12.11.2013 (Annexure P/4) passed by ld. Civil Judge (Junior Division), Amrisar, whereby application filed by the petitioner-defendant under Order 13 Rules 3 and 6 of CPC read with Section 151 CPC and Section 65 of Indian Evidence Act seeking de-exibiting of the documents exhibited as Ex.P/1 has been dismissed.
I have heard learned counsel for the petitioner and perused the record.
Learned trial Court has not decided with regard to the admissibility of the documents as the documents have been exhibited being annexed to affidavit in examination-in-chief. The Court will assess Kumar Virender 2013.12.17 17:03 I attest to the accuracy and integrity of this document CR No. 7724 of 2013 2 their admissibility independently and same shall be read in evidence only if the documents are proved in accordance with law. The objections raised by the petitioner with regard to exhibiting or de-exhibiting of documents can be decided at the time of final arguments.
Revision petition is disposed of in the above terms.
December 16, 2013 [ Paramjeet Singh ]
vkd Judge
Kumar Virender
2013.12.17 17:03
I attest to the accuracy and
integrity of this document